AJE INDIA PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.V.Sridharan, learned senior counsel for the petitioner; and Mr.J.B.Mishra, learned counsel for the respondents.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 18th/19th November, 2020 passed by respondent No.2 provisionally attaching the bank accounts of the petitioner maintained with respondent No.3.

(3.) The matter was heard on 17th December, 2020 on the interim prayer on which date Mr.Mishra had also produced the record in original which we have perused.